DEVABHAI MAHADEVBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State. With consent of the learned advocates, the matter is taken up for final hearing today.

(2.) Heard Mr.Mukesh H Rathod, learned counsel appearing for Mr.Kishan Rathod, learned advocate for the petitioners.

(3.) Initially, this Court, by an order dtd. 24/6/2022 have recorded as under: